Section 2(10)(g) in The U.P. Co-operative Societies Act, 1965

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State of Uttar Pradesh - Subsection

Section 2(10)(g) in The U.P. Co-operative Societies Act, 1965

(g)"Co-operative society with limited liability" means a co-operative society, in which the liability of its members for the debts of the society in the event of its being wound up, is limited by its bye-laws -

(i)to the amount, if any, unpaid on the shares respectively held by them; or

(ii)to such amount as they may respectively undertake to contribute to the assets of the society;

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State of Uttar Pradesh - Subsection

Section 2(10)(g) in The U.P. Co-operative Societies Act, 1965